KULBUSHAN SINGH Vs. NARINDER SINGH & ORS.

JUDGEMENT

(1.) The appeal is of 2009.

(2.) It is a case of injury. Accident in this case happened on 3-10-1997 when the petitioner boarded Mini Bus bearing registration No. 5687-JK02G from Kathua which collided with another Mini Bus bearing registration No. 2561-JK08. Both the vehicles are insured.

(3.) The finding of negligence on the part of the drivers of the offending vehicles and liability of the owners of the two vehicles and that of the Insurance Company to compensate the claimants is not disputed.